B MADAPPAN Vs. STATE

JUDGEMENT

(1.) These two Criminal Appeals are filed by the Mr.B. Madappan [A1] and Mr.R.Kittan [A2] in Special C.C.No.4 of 2001 on the file of learned Special Judge of Nilgiris at Uthagamandalam who are the appellants in Crl.A.No.774 of 2003 and Crl.A.No.843 of 2003 respectively.

(2.) The Trial Court in Special C.C.No. 4 of 2001 has held A1 guilty of offences under Section 467, 477-A, 409 IPC and 13(2) r/w 13(1)(c) &(d) of Prevention of Corruption Act and sentenced to undergo 5 years R.I and a fine of Rs.2,000/- each in default 6 months S.I for each of the offence and 2 years R.I and a fine of Rs.1,000/- in default 3 months S.I for the offence u/s 471 IPC. The period of sentence was ordered to run concurrently along with sentenced imposed against A1 in C.C.Nos.4 of 2001, 10 of 2001, 11 of 2001, 12 of 2001 is ordered to run concurrently.

(3.) As against A2 sentenced to undergo 5 years R.I and a fine of Rs.2,000/- each in default 6 months S.I for Offence under Sections 467, 477-A, 409 r/w 109 IPC and 13(2) r/w 13(1)(c) &(d)(1) of Prevention of Corruption Act and 2 years R.I and a fine of Rs.1,000/- in default 3 months S.I for offence under Section 471 of IPC. The sentence imposed against A2 in C.C.Nos.4 of 2001, 8 of 2001, 9 of 2001, 10 of 2001, 11 of 2001 and 12 of 2001.